Koiati Tataiah vs Syed Zakir
2023 Latest Caselaw 5454 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: A.S.No.468 of 2014

PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE

10.11.2023 TMR, J

I.A.No.2 of 2021 The contentions raised by both parties in this application are considered in the Judgment. For the reasons stated in paragraph No.22 of the Judgment, the application is dismissed.

Given the same, no separate order is passed.

A.S.No.468 of 2014

The Appeal is allowed in part without costs.

(Vide separate Judgment) ___________ TMR, J SAK